Section 22 in Tamil Nadu Groundwater (Development and Management) Act, 2003
22. Offences and penalties.
- Whoever-(a)contravenes or fails to comply with any of the provisions of this Act or any Rules made thereunder; or(b)sinks well in notified areas without a permit; or(c)obstructs the Authority or any other employee authorised by it to exercise any of the powers under this Act; or(d)fails to comply with the requisition made under the provisions of this Act; or(e)having been required to furnish any information under clause (f) of sub-section (1) of section 18 wilfully refuses, or without lawful excuse neglects, to furnish such information or return; or(f)wilfully furnishes or causes to be furnished any information or return which he knows to be false, he shall be punishable,-(i)for the first offence, with fine which may extend to one thousand rupees;(ii)for the second and subsequent offences, with fine which may extend to two thousand rupees; and(iii)in respect of continuing contravention of the provisions of section 13, he shall be punishable with fine which may extend to five hundred rupees for every day during which such contravention continues.
